INDIAN JUTE MILLS ASSOCIATION Vs. UNION OF INDIA

JUDGEMENT

(1.) The petitioner no. 1, the Indian Jute Mills Association, is a Company incorporated under the provisions of the Companies Act, 1956 represented by the petitioner no 2, being its Secretary. The petitioner no. 1 has thirty-six members and each member represents one jute mill. The Company was incorporated with the object of promoting and looking after the welfare and interest of the jute industry.

(2.) The petitioners are aggrieved by the Notification dtd. 30/9/2021 published by the Jute Commissioner, Ministry of Textiles, in the Gazette of India, Extraordinary whereby the Jute Commissioner fixed the reasonable price of jute in all forms to be in force until 30/6/2022 or until further orders whichever is earlier.

(3.) The said notification was published in exercise of the powers conferred under Clause 3 (3) of the Jute and Jute Textiles Control Order, 2016, herein after referred to as the 'Control Order, 2016'.